Mohd. Nasimuddin vs State Of U.P. And 5 Others
2019 Latest Caselaw 591 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 13848 of 2018
 

 
Petitioner :- Mohd. Nasimuddin
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Mohit Behari Mathur
 
Counsel for Respondent :- C.S.C.,Daya Ram
 

 
Hon'ble Prakash Padia,J.

Vide order dated 20.6.2018, four weeks' time was granted to the respondents to file counter affidavit since no counter affidavit was filed again on 06.2.2019, learned Standing Counsel as well as Mr. Daya Ram, learned counsel for the respondent no.4 was granted three weeks further time to file counter affidavit.

Learned counsel for the petitioner contended that counter affidavit filed on behalf of learned Standing Counsel was received by him yesterday but till date no counter affidavit has been filed by the respondent no.4.

It is informed that Ms. Tanisha J. Muneer, learned counsel, has filed his vakalatnama on behalf of respondent no.6 in the Registry of this Court on 2.3.2019.

In the circumstances, three weeks and no more time is granted to respondent no.4 to file counter affidavit.

List on 03.4.2019 showing the name of Ms. Tanisha J. Muneer as counsel for the respondents. If no counter affidavit is filed on or before the said date, the respondent no.4, District Basic Education Officer, Amroha, will remain present before this Court.

Learned counsel for the petitioner is directed to inform regarding this order in writing to the learned counsel for the respondent no.4 by Friday.

The respondent no.6 is also granted the same time to file the counter affidavit.

Order Date :- 6.3.2019

Pramod Tripathi